Section 1 in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
1. Short title, extent and commencement.
(1)This Act may be called the Maharashtra [Fruit Nurseries and Sale of Fruit Plants] [These words were substituted, for the words 'fruit nurseries' by Maharashtra 18 of 1995, Section 4.] (Regulation) Act, 1969.(2)It extends to the whole of the State of Maharashtra.(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.
